Bombay High Court Judgments 2007 — Page 10

High Courts29 Oct 2007Dismissed

Niraj Kumar Singh Vs Union Bank of India and The Disciplinary Authority, Assistant General Manager, Industrial Relation Section

Bombay High Court · (2008) 1 ALLMR 512 : (2008) 2 BomCR 237 : (2008) 116 FLR 1191 : (2008) 2 MhLj 61

Constitution of India, 1950 — Article 226

High Courts26 Oct 2007

Shivling Jadhav Vs The State of Maharashtra, Rural Development Department, The Scheduled Caste, OBC, SPBC, VJNT Certificate Verification Committee, Aurangabad Division, The Additional Collector and Ganpat Kamble

Bombay High Court · (2008) 1 ALLMR 538 : (2008) 1 BomCR 622 : (2007) 109 BOMLR 2558 : (2008) 2 MhLj 553

Bombay Provincial Municipal Corporations Act, 1949 — Section 10, 10(1), 11, 16(1)Bombay Village Panchayats Act, 1958 — Section 10(4), 14, 16, 16(2), 3Constitution of India, 1950 — Article 243O, 243ZG

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High Courts26 Oct 2007Dismissed

The Board of Trustees of the Port of Bombay Vs Mohinder Singh and Company

Bombay High Court · (2008) 1 ALLMR 517 : (2008) 1 ARBLR 155 : (2008) 1 BomCR 366

Arbitration Act, 1940 — Section 14, 30Civil Procedure Code, 1908 (CPC) — Order 6 Rule 2, Order 6 Rule 4Representation of the People Act, 1951 — Section 83(1)

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High Courts26 Oct 2007

Mauvin Godinho and Shri T. Nagarajan Vs State Shri Katreddi Venkata Sahaye Krishnakumar Vs State and Others Marmagoa Steel Ltd. and R.K. Radhakrishna Rao Vs State Dy. S.P. CID/CB Glass Fibre Division, (a division of Binani Zinc Ltd.) presently known as Goa Glass Fibre Ltd. Vs State and Others

Bombay High Court · (2007) 10 BOM CK 0085

Constitution of India, 1950 — Article 166(3)General Clauses Act, 1897 — Section 21Penal Code, 1860 (IPC) — Section 120B, 409, 420, 465, 468

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High Courts26 Oct 2007Dismissed

Shri Sakerwala Zuzar Mohsinbhai Vs The Principal Secretary (Appeals and Security), Government of Maharashtra, Home Department and Detaining Authority and Others

Bombay High Court · (2007) 10 BOM CK 0077

Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 2(39), 3(1), 7(1)Customs Act, 1962 — Section 108, 111, 77

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High Courts26 Oct 2007

Ms. Laxmi Rajan Nair Vs Shri A.N. Roy, Commisioner of Police, The State of Maharashtra and The Superintendent, Nashik Road Central Prison

Bombay High Court · (2007) 10 BOM CK 0076

Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug-offenders and Dangerous Persons Act, 1981 — Section 3(2), 3(3)Penal Code, 1860 (IPC) — Section 34, 386

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High Courts26 Oct 2007Dismissed

Sanjay Baliram Dhamal Vs The State of Maharashtra and Others

Bombay High Court · (2008) 1 ALLMR 142 : (2008) 1 BomCR 655 : (2008) 2 MhLj 580

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High Courts26 Oct 2007Dismissed

Sunil Mehra Vs Rajinder Singh Gulati

Bombay High Court · (2008) 1 ALLMR 812 : (2008) 1 BomCR 359

Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 20 Rule 11, Order 20 Rule 11(1), Order 20 Rule 11(2), Order 23 Rule 3

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High Courts26 Oct 2007

Peter Cotz Cirksena Vs State

Bombay High Court · (2007) 10 BOM CK 0017

Penal Code, 1860 (IPC) — Section 419, 420, 468, 471

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High Courts25 Oct 2007

The Commissioner of Customs (Import) Vs Amrit Banaspati Co. Ltd. Jhunjhunwala Vanaspati Ltd. Vs The Union of India (UOI) and Others Amrit Banaspati Co. Ltd. Vs The Union of India (UOI) and The Commissioner of Customs (Import) Teej Impex Pvt. Ltd. Vs The Union of India (UOI) and The Director, Central Food Laboratory

Bombay High Court · (2008) 1 ALLMR 155 : (2008) 1 BomCR 729 : (2007) 109 BOMLR 2328 : (2007) 123 ECC 14 : (2007) 149 ECR 14 : (2007) 218 ELT 336

Customs Act, 1962 — Section 111, 112, 125, 143, 2Customs Tariff Act, 1975 — Section 5(1)Foreign Trade (Development and Regulation) Act, 1992 — Section 5

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High Courts25 Oct 2007Dismissed

Vitthalrao Chhakorilal Kothare Vs Thawardas Hasanand Janyani (Dr.) and Others

Bombay High Court · (2008) 2 ALLMR 169 : (2008) 1 MhLj 492

Maharashtra Housing And Area Development Act, 1976 — Section 108, 108(1), 108(2), 2(4), 71Provincial Small Cause Courts Act, 1887 — Section 26, 26(1), 26(2)

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High Courts25 Oct 2007Dismissed

Omjee Finance Pvt. Ltd. and Another Vs Amravati Municipal Corporation and Another

Bombay High Court · (2008) 1 CTLJ 176 : (2008) 1 MhLj 678

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High Courts25 Oct 2007Dismissed

Mamatadevi Bhansli Vs Vijaykumar Mamraj Agrawal

Bombay High Court · (2008) 1 CivCC 190 : (2008) CriLJ 970 : (2007) 6 MhLj 809

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 391, 428, 482Negotiable Instruments Act, 1881 (NI) — Section 131(2), 138

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High Courts25 Oct 2007

Mr. Vishnu Bhat Vs Narayan R. Bandekar, Managing Director, Rajaram Bandekar (Sirigao) Mines Pvt. Ltd., Rajaram Bandekar (Sirigao) Mines Pvt. Ltd. and Anant V. Sarmalkar

Bombay High Court · (2008) CriLJ 3770 : (2008) 1 MhLj 497

Criminal Procedure Code, 1973 (CrPC) — Section 313, 320, 378General Clauses Act, 1897 — Section 27Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 147, 43

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High Courts25 Oct 2007

Pracheta J. Ladhake (Dr.) Vs State of Maharashtra and Others

Bombay High Court · (2008) 2 MhLj 594

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High Courts25 Oct 2007

President, Damini Bahuddeshiya Sevabhavi Sanstha and Another Vs Dnyanoba Dhawate and Another

Bombay High Court · (2008) 2 ALLMR 110 : (2008) 2 BomCR 291 : (2008) 2 MhLj 610

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High Courts24 Oct 2007Allowed

Hiten Rashmikant Mehta and Swati Hiten Mehta Vs Union of India (UOI) and Others

Bombay High Court · (2007) 109 BOMLR 2567 : (2008) 214 CTR 303 : (2009) 311 ITR 212

Income Tax Act, 1961 — Section 269A, 269AB, 269AB(1), 269AB(2), 269D(1)Income Tax Rules, 1962 — Rule 48DD, 48L, 48L(2)Transfer of Property Act, 1882 — Section 53A

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High Courts24 Oct 2007Dismissed